Section 14 in The United Provinces Control of Supplies (Temporary Powers) Act, 1947
14. Savings as to orders.
(1)No order made or deemed to be made in exercise of any power conferred by or under this Act shall be called in question in any Court.(2)Where an order purports to have been made and signed by an authority in exercise of any power conferred by or under this Act a Court shall, within the meaning of the Indian Evidence Act, 1872 (Act I of 1872), presume that such order was so made by that authority.
